NANAK RAM Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) The petitioner by this writ petition has prayed that the order dated 2.9.1992 (Annex. 9) may be declared illegal and the respondents may be directed to re-employ the petitioner.

(2.) The petitioner belongs to Scheduled Tribes and he was appointed on the post of Constable in the Police Department under the Superintendent of Police, Bhilwara by order dated 22.9.1989 on temporary basis. The petitioner was to undergo training for 9 months and he was sent to the Rajasthan Police Training Centre, Kherwara. Where he suffered a minor fracture in the leg during the training. Therefore, he submitted his resignation of the Superintendent of Police, Bhilwara. The petitioner did not hear anything in the matter and meanwhile he got appointment letter dated 19.4.1990 on the post of Live Stock Assistant in the Animal Hasbandary Department. Since the last date of joining was going to expire on 1.5.1990, therefore he gave his joining report in the Animal Husbandary Department on 1.5.1990. Thereafter, the petitioner received an order dated 29.6.1990 passed by the Superintendent of Police, Bhilwara whereby he was discharged from service. Thereafter a notice dated 22.8.1991 was received by the petitioner from the District Animal Husbandary Officer calling upon him to give his explanation. The petitioner submitted a reply to this notice. Thereafter on 25.4.1992 another notice was received by the petitioner whereby he was called upon to explain as to why he should not be removed from service for violation of Rule 6 of the Rajasthan Civil Services (Conduct) Rules, 1971. Thereafter on 2.9.1992 the petitioner was removed from service. Therefore, he has filed the present writ petition challenging his termination.

(3.) A show-cause notice was issued to the respondents but despite that no reply has been filed.